Section 56(4) in The Goa, Daman and Diu (Excise Duty) Rules, 1964
(4)The Excise Station on receipt of both the forms, shall, after tallying one with the other, fill in the remaining parts of the challan in Form E-18 and return to the tapper the part of the challan corresponding to the first monthly installment of the tax for the payment thereof in the Treasury.
